Section 21 in The Himachal Pradesh Nautor Land Rules, 1968
21. Copy of Panchayat and concerned departments.
- The Sub-Divisional Officer of the Sub-Division shall invariably send a copy of the orders passed by him within 15 days of the sanction of nautor land to the Panchayat and the department concerned, in every case in which the Panchayat, the resident/residents of the area or the department, as the case may be, had opposed the grant, so that the department or Panchayat or the objectors, as the case may be, may get a proper opportunity to file an appeal to the Deputy Commissioner against the decision of the Sub-Divisional Officer (Civil) if they have any grievance.
